Delhi High Court - Orders
Inter Ikea Systems Bv vs Annanya Gautam & Anr on 27 February, 2019
Author: Manmohan
Bench: Manmohan
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* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(COMM) 1089/2018 & I.A.Nos.11355-11356/2018
INTER IKEA SYSTEMS BV ..... Plaintiff
Through Ms.Pritika Kohli with Ms.Eva
Bishwal, Advocates.
versus
ANNANYA GAUTAM & ANR. ..... Defendants
Through Mr.T.Sundar Ramanthan with
Ms.Kumudavalli S., Advocates for D-
1 & 2.
CORAM:
HON'BLE MR. JUSTICE MANMOHAN
ORDER
% 27.02.2019 I.A.No.3115/2019 Present joint application has been filed under Order XXIII Rule 3 read with Section 151 CPC. The same is duly signed by learned counsel for the plaintiff and defendants as well as by the parties to the litigation.
Present application is also supported by the affidavits of constituted attorney of the plaintiff and the defendants.
Both the learned counsel state that the matter has been compromised in accordance with the terms mentioned in the present application.
Both the learned counsel further assure and undertake to this Court that the parties shall comply with the settlement terms mentioned in the present application. The aforesaid statements, assurances and undertakings given by learned counsel for the parties are accepted by this Court and parties are held bound by the same.
This Court has also perused the compromise application and is of the opinion that the same is lawful.
Consequently, the suit is decreed in accordance with the settlement terms mentioned in the present application, a copy of which is marked as Ex. C-1. Registry is directed to prepare a decree sheet accordingly.
With the aforesaid observations, present application is allowed and the suit and all pending applications stand disposed of. The interim order dated 28th September, 2018 stands modified.
MANMOHAN, J FEBRUARY 27, 2019 KA